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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Haryana - Subsection

Section 25(3) in The Haryana Kisan Kalyan Pradhikaran Act, 2018

(3)The budget as modified or revised by the Pradhikaran, shall be forwarded to the Government along with such number of authenticated copies, as may be required by the Government and the Government shall cause the report to be laid before the State Legislature.